Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 29(4)] [Section 29] [Entire Act]

State of Rajasthan - Subsection

Section 29(4)(ii) in Rajasthan Panchayati Raj Prabodhak Service Rules, 2008.

(ii)where a Government servant has only one child from the earlier delivery but more than one child are out of a single subsequent delivery, the children so born shall be deemed to be one entity while counting the total number of children.